LexSection 15MA — Amendment of Presiding Officer and Judicial Member.
The Securities and Exchange Board of India Act, 1992
1 [15MA. Appointment of Presiding Officer and Judicial Member. -- The Presiding Officer and Judicial Members of the Securities Appellate Tribunal shall be appointed by the Central Government in consultation with the Chief Justice of India or his nominee.]Open in Lexace · Ask the AI about this section